ORIENTAL INSURANCE CO.LTD. Vs. DASARI VENKATA RAO

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 30/7/2014 on the file of Motor Accident Claims Tribunal -cum- IV Additional District Judge, Visakhapatnam, passed in M.V.O.P.No.436 of 2007, whereby the Tribunal has partly allowed the claim against the respondents 1 to 3, the instant appeal is preferred by the appellant-Insurance Company.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimant filed a Claim Petition under Sec. 166 of Motor Vehicles Act, 1988 read with 455 of Motor Vehicles Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.8,00,000.00 towards compensation for the injuries sustained by him in a Motor Vehicle Accident occurred on 29/9/2006.